HUMAYUNNISHA Vs. TORRENT POWER LTD.

JUDGEMENT

(1.) Heard Ms. Kruti M. Shah, learned advocate appearing for the petitioner and Mr. Anuj K. Trivedi, learned advocate appearing for the respondent no.1 and Mr. Dhaval G. Nanavati, learned advocate appearing for the respondent no.2 - Surat Municipal Corporation.

(2.) By way of the present petition, the petitioner herein has prayed for the following reliefs:

(3.) Ms. Kruti Shah, learned advocate appearing for the petitioner, at the outset submitted that the petitioner herein preferred Special Civil Application No. 21766 of 2016 with a prayer to quash and set aside the action of the respondents of demolition of part of the property of the petitioners bearing City Survey No. 12, Nondh No. 2112 admeasuring 363 sq.yards, total admeasuring 693.43 sq.yards of paikee 1712.8587 sq.mtrs. situated at Variyavi Bazar, Muglisara in Surat City of District: Surat, Sub-District Taluka Choryasi, Surat City.